Gajanan M. Sonawane vs Raptakos, Brett And Company Ltd
2024 Latest Caselaw 23834 Bom

Bombay High Court

Gajanan M. Sonawane vs Raptakos, Brett And Company Ltd on 13 August, 2024

 2024:BHC-AS:32730
                            Urmila Ingale                                             7-rpw-63-24.docx




         Digitally signed
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA   by URMILA
         PRAMOD
PRAMOD   INGALE
         Date:
INGALE   2024.08.16
         11:44:38 +0530
                                                   CIVIL APPELLATE JURISDICTION

                                                 REVIEW PETITION NO. 63 OF 2024
                                                              IN
                                                  WRIT PETITION NO. 550 OF 2020


                            Gajanan M. Sonawane                             .. Petitioner
                                      Versus
                            Raptakos Brett and Company Ltd.                 .. Respondent
                                                       ....................
                             Mr. Ramesh D. Bhat, for the Petitioner.
                             Ms.Simran Wagle i/b Ms.Uma Kshirsagar-Wagle, for Respondent .
                                                       ...................
                                                                CORAM : SANDEEP V. MARNE, J.

                                                                DATE     : AUGUST 13, 2024
                            P. C.:

1. This Review Petition is filed seeking review of the judgment and order dated 22/12/2023. After hearing Mr.Bhat, learned counsel appearing for the Review Petitioner, this Court is unable to trace any error apparent on face of record in the judgment under review.

2. The Review Petition is accordingly rejected.

3. After the Review Petition is rejected, Mr. Bhat would invite my attention to the order dated 10/05/2024 passed by this Court by which the employer has been permitted to deposit the amount of compensation of Rs. 5 lakhs in this Court. Mr.Bhat would pray for leave

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Urmila Ingale 7-rpw-63-24.docx

to withdraw the said amount along with the accrued interest. Accordingly, the Review Petitioner, who is the original Respondent in the Writ Petition is permitted to withdraw the amount deposited in this Court along with accrued interest.

[ SANDEEP V. MARNE, J. ]

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